Decided On: 26.09.2024 vs State Of H.P. & Another
2024 Latest Caselaw 14600 HP

Himachal Pradesh High Court

Decided On: 26.09.2024 vs State Of H.P. & Another on 26 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                       2024:HHC:9150

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     CWP No.    10951 of 2024
                                                     Decided on: 26.09.2024
    Nisha Kumari                                            ... Petitioner
                       Versus




                                                                          .
    State of H.P. & another                                       ... Respondents





    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1





    ____________________________________________________          _
    For the petitioner      :     Mr. Lovneesh Kanwar, Senior
                                  Advocate, with Mr. Tek Chand,
                                  Advocate.
    For the respondents     :     Mr. Sumit Sharma, Deputy Advocate





                                  General.
    Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Sumit Sharma, learned Deputy Advocate

General, accepts notice on behalf of the respondents.

2. Learned counsel for the petitioner submits that the

petitioner has filed representation with regard to the issue raised in

the petition, but the same has not been decided by the Authority

concerned till date.

3. This petition, accordingly, as prayed for, is disposed of

with the direction that let representation of the petitioner be decided,

in the light of the averments made therein as well as the judgment

being relied upon by the petitioner, within a period of twelve weeks'

by the Competent Authority. Pending miscellaneous application(s), if

any also stand disposed of accordingly.

(Ajay Mohan Goel) Judge September 26, 2024 (Rishi)

Whether reporters of the local papers may be allowed to see the judgment?